SAHIPAL Vs. SHREE BHAGWAN AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 21.4.2010 passed by the Motor Accidents Claims Tribunal, Bhiwani (for short 'the Tribunal').

(2.) On 8.1.2007 Sahipal, aged 35 years, was travelling in a three-wheeler bearing registration No.HR-39-4668. The said vehicle was struck by rashly and negligently driven Tralla/Truck bearing registration No.HR- 56-4627. As a result of the accident, the appellant suffered multiple injuries including head injury. He was seriously injured and hence was first referred to PGIMS, Rohtak and thereafter to All India Institute of Medical Sciences, New Delhi. He remained admitted from 9.1.2007 to 11.2.2007. FIR No. 12, dated 8.1.2007 was registered at Police Station Sadar, Bhiwani.

(3.) As a result of the injuries suffered in the accident, the appellant suffered 72% permanent disability. In a claim petition filed under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act'), the Tribunal awarded a sum of Rs. 3,74,200/- along with interest at the rate of 6% per annum.